MIDAS HYGENIC INDUSTRIES PRIVATE LIMITED Vs. SUDHIR BHATIA

JUDGEMENT

(1.) This is an application, filed by the plaintiff under Order XXXIX Rules 1 & 2 Civil Procedure Code, praying for an order of adinterim injunction, restraining the defendants from using the trade mark LAXMANREKHA during the pendency of the suit. Plaintiff has also' prayed for grant of , costs in this application.

(2.) The suit filed by the plaintiff for perpetual injunction inter-alia, avers as follows:

(3.) Consequently by this; application, temporary injunction is claimed against the defendants and the subordinates etc. from manufacturing, marketing, disputing or selling insecticide, pesticides as well as repellant chalks under the trademark LAXMANREKHA as well as user of packing material having similar get-up, layout, design, colour combination which amounted to the violation of the plaintiff's copyright.